Section 20(1) in Veer Narmad South Gujarat University Act, 1965
(1)Subject to the conditions as may be prescribed by or under the provisions of this Act, the Syndicate shall exercise the following powers and perform the following duties, namely:-(i)to hold, control and administer the property and funds of the University;(ii)to enter into, vary, carry out and cancel contracts on behalf of the University in the exercise or performance of the powers and duties assigned to it by the Act and the Statutes, on the advice of the Finance Committee, if any, and the Legal Committee, if any, appointed by the Syndicate;(iii)to determine the form, provide for the custody and regulate the use, of the common seal of the University;(iv)to administer funds placed at the disposal of the University for specific purposes,(v)to frame the annual financial estimates of the University and to submit them to the Senate;(vi)after the financial estimates are voted by the Senate-(a)to reduce the amount of the budget grant,(b)to sanction the transfer of any amount within a budget grant from one minor head to another or from a subordinate head under one minor head to a subordinate head under another minor head, or(c)to sanction the transfer of any amount not exceeding rupees five thousand within a minor head from one subordinate head to another or from one primary unit to another;(vii)to make provisions for buildings, premises, furniture, apparatus and other means needed for carrying on the work of the University;(viii)to accept on behalf of the University, bequests, donations and transfers of any movable or immovable property to the University;(ix)to transfer any movable or immovable property on behalf of the University;(x)to raise loans on the security of the assets of the University;(xi)to manage and regulate the finances, accounts and investments of the University;(xii)to institute and manage-(a)Printing and Publication Department,(b)University Extension Boards,(c)Information Bureaux, and(d)Employment Bureaux;(xiii)to make provision-(a)for extra-mural teaching and research,(b)for physical education, National Cadet Corps and military training(xiv)to manage colleges, departments, institutes of research or specialised studies, laboratories, libraries, museums and hostels maintained by the University;(xv)to recognise hostels and to provide housing accommodation for University teachers and to other employees;(xvi)to register high schools situate outside the State of Gujarat as may be provided by the Statutes;(xvii)to arrange for and direct the inspection of affiliated colleges, recognised institutions, approved institutions and hostels, to issue instructions for maintaining their efficiency and for ensuring proper conditions of employment for members of their staff; and in case of disregard of such instructions, to modify the conditions of their affiliations or recognition or take such other steps as it deems proper;(xviii)to call for reports, returns and other information from college, recognised institutions, approved institutions or hostels;(xix)to supervise and control the residence, conduct and discipline of the students of the University and to make arrangements for promoting their health and general welfare;(xx)to recommend to the Senate the conferment of honorary degrees, and academic distinction in the manner prescribed by the Statutes;(xxi)to award fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes;(xxii)to appoint teachers and servants of the University, fix their emoluments, if any, and define their duties and the conditions of their service and discipline;(xxiii)to recognise a member of the staff of an affiliated college or recognised institution or approved institution as professor, reader, lecturer or teacher of the University and withdraw such recognition;(xxiv)[to fix remuneration of examiners] [These clause were substituted for the words 'to appoint examiners, to fix their remuneration' by Gujarat 10 of 1982, section 2, Schedule, Sr. No. 4(7) (a) (w.r.e.f. 09-12-1981).] and to arrange for the conduct of and for publishing the results of the University examinations and other tests;(xxv)to fix, demand and receive such fees and other charges as may be prescribed by the Ordinances;(xxvi)to make, amend and cancel the Ordinances;(xxvii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act, Statutes, Ordinances and Regulations;(xxviii)to exercise all powers of the University not otherwise provided for in this Act or the Statutes and all other powers which are requisite to give effect to the provisions of this Act or the Statutes.
